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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985

(1)The amount of gratuity may be paid in cash or if so desired by the payee, in demand draft or by cheque or by postal money order but after deducting the amount of postal order commission from the amount payable.